(1)For the protection of persons, the security of property and the public safety in villages, the District Superintendent may constitute voluntary bodies, hereinafter in this section called "Village defence parties", for any villages within his jurisdiction, as he deems fit.(2)Subject to any general or special orders which the State Government may make in this behalf, every person between the ages of 20 and 50 and residing in a village and who in the opinion of the District Superintendent is a fit and proper person having regard to the nature of duties and functions to be performed under the provisions of this section shall be eligible for appointment as a member of the village defence party constituted for this village.(3)The District Superintendent may by a written order signed by himself, and sealed with his own seal, appoint any person eligible under sub-section (2) to be a member of a village defence party.(4)For each village defence party the District Superintendent shall appoint a person eligible under sub-section (2) to be an honorary commandant called the Kotwal.(5)For the direction and supervision of village defence parties in a taluka, the District Superintendent may appoint a police officer, not below the rank of Head Constable, to be a Taluka Village Defence Officer, and any person who is willing to serve and in the opinion of the District Superintendent is fit, to be a Joint Taluka Village Defence Officer.(6)For the direction and supervision of village defence parties in a district, the District Superintendent may appoint a police officer, not below the rank of Sub-Inspector to be a District Village Defence Officer, and any person who is willing to serve and in the opinion of the District Superintendent is fit, to be a Joint District Village Defence Officer.(7)Members of village defence parties and officers, appointed under this section shall be under the direction and control of the District Superintendent and shall receive such training, and discharge such duties, as may be determined by the District Superintendent.(8)Members of village defence parties and officers (other than police officers) appointed under this section, shall be subject to such terms and conditions of service as may be determined, with the previous approval of the State Government, by the District Superintendent.(9)The District Superintendent or any officers appointed under this section may at any time call out officers subordinate to them, or any member of a village defence party for training or to discharge the duties assigned to them.(10)Every member of a village defence party and every officer appointed under this section shall,-(a)on appointment receive a certificate in a form approved by the State Government in this behalf;(b)when called out for duty, have the same powers, privileges and protection as a police officer appointed under this Act.(11)Notwithstanding anything contained in any law for the time being in force, a member of a village defence party or any officer (other than a police officer) appointed under this section, shall not be disqualified from being chosen as, or for being, a member of-(a)[ the Gujarat Legislative Assembly, or] [This clause was substituted for the original clause (a) by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](b)any local authority, by reason only of the fact that he is a member of a village defence party or such officer.](12)[ In such districts as the State Government may by notification in the Official Gazette specify, the powers, duties and functions of the District Superintendent, District Village Defence Officer and Taluka Village Defence Officer under this section shall be exercised, performed and discharged by such officers of the Home Guards as the Commandant General appointed under the Bombay Home Guards Act, 1947 (Bombay Ill of 1947), may direct, and thereupon all the foregoing provisions of this section shall apply but, references therein to the District Superintendent, District Village Defence Officer and Taluka Village Defence Officer shall be deemed to be references to the relevant officers of the Home Guards] [Sub-section (12) was inserted by Bombay 34 of 1959, section 23.].
